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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Bihar - Subsection

Section 75(5) in The Bihar irrigation Act, 1997

(5)So much of the property seized as may not have been sold, and so much of the sale-proceeds as may be in excess of the sum necessary for satisfying the toll and for defraying the expenses occasioned by non-payment, shall be returned to the person in-charge of the vessel.